SANTOSH BHARTI Vs. STATE OF BIHAR

JUDGEMENT

(1.) In the instant writ petition, the petitioner has prayed for direction to the respondents for implementation of order dtd. 29/7/2013 issued under the signature of the Municipal Commissioner, Patna Municipal Corporation and further for direction to the respondents to prohibit the exposed sale of any flesh, meat, poultry, fish etc. under open area without any valid licence issued by the corporation.

(2.) The contention of the petitioner, an advocate by profession, who claims himself to be a social activist, is that in Patna township meat, chick, fish, poultry etc. are being sold without valid licence. There is also rampant road side slaughtering which is hazardous for human consumption.

(3.) The petitioner has brought on record an order passed in an identical matter by a Division Bench of this Court on 5/1/2015 in CWJC No.9693 of 2013, which was marked as Annexure-2 to the application and reads as under: